Section 7(3) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(3)Every such petition shall be preferred within thirty days from, the date of service of the order or proceedings of the Director of Settlements or of the District Collector, as the case may be:Provided that the Commissioner, Land Administration may admit a petition preferred after the expiry or the period aforesaid, if he is satisfied that the petitioner has sufficient reason for not preferring the petition within the said period.
